DARSHAN SINGH Vs. ASSISTANT REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner has filed this Civil Writ Petition under Articles 226/227 of the Constitution of India with a prayer that Hem Raj son of Shri Parma Nand, resident of village Chahare, Tehsil Jagadhari (Yamuna Nagar) be released.

(2.) The petitioner has averred that the is the son of Hem Raj son of Shri Parma Nand and that his father was detained on 25.5.2000 by respondent No. 1 on the ground that he did not clear the dues of respondent No. 2 i.e. The Jatehri Co-operative Credit and Service Society Ltd. Jatehri, Tehsil Jagadhari, District Yamuna Nagar (hereinafter called the Society). It has been further averred that the petitioner's father who is a primary member of the Society had secured loan from the Society after giving surety of the persons. The father of the petitioner visited Jagadhari on 25.5.2000 and was detained by the Secretary and the Executive Officer as they had a warrant of arrest against the petitioner's father. The petitioner's father was put in civil imprisonment.

(3.) Notice of motion was issued to the respondents.